KARAN CHETTRI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Learned Counsel for the parties on Sentence.

(2.) Learned Counsel for the Convicts/Appellants verbally submit that a lenient view be taken in the sentencing in view of the fact that the Convicts are in their early twenties and that, only the minimum sentence be imposed and not the one extending to life imprisonment.

(3.) Learned Additional Public Prosecutor had no submissions to advance except to state that this Court correctly observed in its Judgment that the minimum imprisonment to be imposed under Sec. 376D of the Indian Penal Code, 1860 (hereinafter, the 'IPC'), is twenty years.